(1)The Central Government may, by notification, make rules to carry out the provisions of this Act. (2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -[(a) the value of the assets or turnover of the enterprise acquired, taken control of, merged or amalgamated in India under clause (e) of section 5;(ab)the percentage of voting rights higher than twenty-six per cent. under sub-clause (i) of clause (b) of the Explanation to section 5;(ac)the criteria of combinations under sub-section (4) of section 6;(ad)the criteria under sub-section (7) of section 6;][[(ae)] the term of the Selection Committee and the manner of selection of panel of names under sub-section (2) of section 9;](b)the form and manner in which and the authority before whom the oath of office and of secrecy shall be made and subscribed to under sub-section (3) of section 10;[* * *](d)the salary and the other terms and conditions of service including travelling expenses, house rent allowance and conveyance facilities, sumptuary allowance and medical facilities to be provided to the Chairperson and other Members under sub-section (1) of section 14;[(da) the number of Additional, Joint, Deputy or Assistant Directors General or such officers or other employees in the office of Director General and the manner in which such Additional, Joint, Deputy or Assistant Directors General or such officers or other employees may be appointed under sub-section (1-A) of section 16;](e)the salary, allowances and other terms and conditions of service of the Director General, Additional, Joint, Deputy or Assistant Directors General or [such officers or other employees] under sub-section (3) of section 16;(f)the qualifications for appointment of the Director General, Additional, Joint, Deputy or Assistant Directors General or [such officers or other employees] under sub-section (4) of section 16;(g)the salaries and allowances and other terms and conditions of service of the [Secretary] and officers and other employees payable, and the number of such officers and employees under sub-section (2) of section 17;[* * *][* * *][* * *](k)the form in which the annual statement of accounts shall be prepared under sub-section (1) of section 52;(l)the time within which and the form and manner in which the Commission may furnish returns, statements and such particulars as the Central Government may require under sub-section (1) of section 53;(m)the form in which and the time within which the annual report shall be prepared under sub-section (2) of section 53;[(ma) the form in which an appeal may be filed before the Appellate Tribunal under sub-section (2) of section 53-B and the fees payable in respect of such appeal;(mb)the term of the Selection Committee and the manner of selection of panel of names under sub-section (2) of section 53-E;(mc)the salaries and allowances and other terms and conditions of service of the Chairperson and other Members of the Appellate Tribunal under sub-section (1) of section 53-G;(md)the salaries and allowances and other conditions of service of the officers and other employees of the Appellate Tribunal under sub-section (3) of section 53-M;(me)the fee which shall be accompanied with every application made under sub-section (2) of section 53-N;(mf)the other matters under clause (i) of sub-section (2) of section 53-O in respect of which the Appellate Tribunal shall have powers under the Code of Civil Procedure, 1908 (5 of 1908) while trying a suit;][(mg) the form of the publication of guidelines under sub-section (5) of section 64B;][(n) the manner in which the monies transferred to the Competition Commission of India or the Appellate Tribunal shall be dealt with by the Commission or the Appellate Tribunal, as the case may be, under the fourth proviso to sub-section (2) of section 66.](o)any other matter which is to be, or may be, prescribed, or in respect of which provision is to be, or may be, made by rules.
